Section 92 in The Meghalaya Co-operative Societies Rules
92. Disposal of records.
(1)The original records of dispute proceedings after the decision or award has been delivered shall be kept in such place and maimer as the Registrar may direct from time to time.(2)Any document or record tendered by a party in any dispute may, on application, be returned to the party after the disposal of appeal, if any, or after the period for appeal.
